Section 6(1) in The Karnataka Information Technology Investment Regions Act, 2010
(1)On receipt of the proposal from the nodal department, Acquisition of land for the Information Technology Investment Regions shall be made,-(a)by the State Government in accordance with the provisions of Land acquisition Act, 1894; or(b)through the Authority in accordance with the law applicable to such authority;subject to the payment of acquisition expenses by the Developer or Co-developer, if any, through the Management Board.
